M/S Mec Tubes Pvt. Ltd vs The State Of West Bengal & Ors
2023 Latest Caselaw 6802 Cal

                                       1

                     IN THE HIGH COURT AT CALCUTTA
                    CRIMINAL APPELLATE JURISDICTION
                             APPELLATE SIDE


Present:

The Hon'ble Justice Ananya Bandyopadhyay



                              CRA 556 of 2009

                          M/s MEC Tubes Pvt. Ltd.
                                     -Vs-
                       The State of West Bengal & Ors.


For the appellant       : Mr. Dipanjan Dutt
                          Mr. Surojit Saha
                          Mr. Amitabha Mitra
                          Mr. Subhodeep Banerjee

For the Opposite Party : Mr. Bhaskar Seth
No. 3

Heard on                :12.06.2023

Judgment on             : 05.10.2023



Ananya Bandyopadhyay, J.:-

1. This appeal is preferred against the judgment and order dated 25.03.2009

  passed by the Learned Metropolitan Magistrate, 13 th Court, Calcutta in T.R.

  No. 292 of 2002, which corresponds to Case No. C-1320 of 1997, thereby

  acquitting the accused/respondents of the charge under Sections 138/141

of the Negotiable Instruments Act.

2. Learned Advocate for the appellant has filed a written instruction from the

appellant seeking permission to withdraw the instant criminal appeal. The

prayer is allowed.

3. Accordingly, the instant criminal appeal is dismissed as withdrawn.

4. Lower court records along with a copy of this judgment be sent down at once

to the Learned Trial Court for necessary action.

5. Photostat certified copy of this order, if applied for, be given to the parties on

priority basis on compliance of all formalities.

(Ananya Bandyopadhyay, J.)